Calcutta High Court (Appellete Side)
Rowsonara Khatun vs Professor Abdur Rauf on 26 February, 2021
Author: Shampa Sarkar
Bench: Shampa Sarkar
S/L 90 26.2.2021Court. No. 19
sn CPAN 307 of 2020 In WPA 2636 of 2015 Rowsonara Khatun Vs. Professor Abdur Rauf Mr. Supriyo Chattopadhyay, Mr. Sudip Kumar Maiti, Ms. Saswati Adhikary.
... for the Applicant/Petitioner. Mr. Prasenjit Mukherjee Mr. Nirmalya Kr. Das Ms. Madhurima Sarkar ..for the alleged contemner Pending disposal of this contempt application, the petitioner will apply under Rule 33 (ii) of the Transfer Rules.
It is the case of the alleged contemner that the order of this court could not be complied with only because the petitioner did not apply in the appropriate/prescribed format. It is further submitted by Mr. Mukherjee that once such application is made, the order passed by this court which was upheld in appeal will be complied with in its letter and spirit. On such assurance, the contempt application is adjourned.
It is made clear that the ongoing process of transfer has nothing to do with the order which has already been passed earlier and has been upheld by the Hon'ble Division Bench. The case of the petitioner should be treated separately and differently in terms of this order. 2 Let this matter appear on May 21, 2021 when the alleged contemner shall file the affidavit of compliance.
This court also notes that the demand draft which was sent by the petitioner on the basis of the earlier application for transfer has already been encashed and credited to the account of the commission.
(Shampa Sarkar, J.)